MADHUSUDAN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant Criminal Appeal arises out of the judgement and order of sentence dtd. 10/11/2009 and 13/11/2009 as passed in S.T No. 109 of 2003 arising out of S.T. No. 39 of 2002 by the Ld. Additional Sessions Judge, 2nd Court, Malda whereby and whereunder the said court found the present appellant guilty under Sec. 302 I.P.C and thus sentenced him to suffer imprisonment for life and to pay fine of Rs.5000.00 i.d to suffer S.I for six months more.

(2.) The convict felt aggrieved and thus preferred the instant appeal.

(3.) For effective disposal of the instant appeal, the facts leading to initiation of S.T No.109 of 2003 are required to be discussed in a nutshell.